High Courts29 Sept 2011Allowed
M. Ramesh and S. Anandan Naidu Vs Venkatammal Naidu and Others
Madras High Court · (2011) 09 MAD CK 0272
COURT ARCHIVE
Madras High Court judgments, 2011
4,889 judgments · page 46 of 245
High Courts29 Sept 2011Dismissed
FORCE 1 Guarding Services Pvt. Ltd. Vs The State of Tamil Nadu, Commissioner, Hindu Religious and Charitable Endowments Department and Arulmigu Subramaniya Swami Thirukoil
Madras High Court · (2011) 5 CTC 728
Constitution of India, 1950 — Article 12, 14, 15(6), 16, 16(5)Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 10, 26(1)(a), 28(1), 55(1), 56
High Courts29 Sept 2011Dismissed
State Vs Sheik Uthuman Hakkim, Sheik Abdul Khader and Byrosa
Madras High Court · (2011) 09 MAD CK 0234
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 378, 379, 386Penal Code, 1860 (IPC) — Section 306
High Courts29 Sept 2011Allowed
The Commissioner of Income Tax, Chennai Vs M/s. ATC Ltd (formerly M/s. Asia Tobacco Co. Ltd.) Chennai 600 018 (cause title substituted as per order dt. 29.9.2011 in M.P. Nos. 1 to 1 of 2011
Madras High Court · (2011) 09 MAD CK 0231
Income Tax Act, 1961 — Section 28, 80, 80HHC, 88HHC
High Courts29 Sept 2011Dismissed
M. Sam Vs Sanjeevi Chettiar Hereditary Trustee of Sri Vedavinayagar Temple
Madras High Court · (2011) 09 MAD CK 0223
Madras City Tenants Protection Act, 1922 — Section 11, 9Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 34
High Courts29 Sept 2011Dismissed
A. Lazar Vs M.K. Azhagiri and Others M.K. Azhagiri Vs A. Lazar and Others
Madras High Court · (2011) 09 MAD CK 0184
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2
High Courts29 Sept 2011
P. Divya Vs The Secretary to Government, Department of Health, Fort St. George, Secretariat, Chennai-9, The Secretary, Selection Committee Directorate of Medical Education, Kilpauk, Chennai-10 and Medical Council of India
Madras High Court · (2011) 6 CTC 526
Constitution of India, 1950 — Article 226, 253Indian Medical Council Act, 1956 — Section 33Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 26, 27, 28, 29
High Courts29 Sept 2011
New Kattalai Canal and Aerie Pasana Vivasayigal Welfare Association Vs Union of India and Others
Madras High Court · (2011) 09 MAD CK 0122
Constitution of India, 1950 — Article 136, 226, 32National Highways Act, 1956 — Section 3A, 3C(2)
High Courts29 Sept 2011Allowed
S.A. Khan Vs Union of India
Madras High Court · (2011) 09 MAD CK 0099
Central Excise Rules, 1944 — Rule 173E, 173F, 49, 52A, 57ACentral Excises and Salt Act, 1944 — Section 11D, 9(1)Criminal Procedure Code, 1973 (CrPC) — Section 305, 397
High Courts29 Sept 2011Dismissed
C. Magarajan Vs The District Collector, Vellore District, Vellore and The Assistant Returning Officer and Block Development Officer (Schemes), Tirupattur Panchayat Union, Vellore District
Madras High Court · (2011) 6 CTC 140
High Courts29 Sept 2011Dismissed
M. Kabali and Others Vs Arulmighu Shri Ellaiamman Koil
Madras High Court · (2011) 09 MAD CK 0010
Succession Act, 1925 — Section 213
High Courts29 Sept 2011Dismissed
Mrs. V.P. Salu, Irene George and Evelyn George (minors 2 and 3, are rep. by their mother and next friend Mrs. V.P. Salu) Vs Mr. R. Vadivelu
Madras High Court · (2011) 09 MAD CK 0009
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 9
High Courts28 Sept 2011Dismissed
Chatrapathy Shanmugham No. 23, Velayudha Street, Thiruvottiyur, Madras-19 Vs S. Rangarajan (deceased), No. 7, Parthasarathy garden, Eldams Road, Madras-18 and Others
Madras High Court · (2011) 09 MAD CK 0355
High Courts28 Sept 2011
T.V. Palani Vs State and Secretary to Government Municipal Administration and Water Supply Department
Madras High Court · (2011) 09 MAD CK 0352
Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1955 — Rule 17
High Courts28 Sept 2011Allowed
Solidaire India Limited and A.S. Ramana Prasad Vs The Employees Provident Fund Appellate Tribunal and The Assistant Provident Fund Commissioner (C and R)/Recovery Officer, Employees Provident Fund Organiation
Madras High Court · (2011) WritLR 897
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14B, 19, 20, 7D
High Courts28 Sept 2011Dismissed
K.K. Madasamy Vs The Presiding Officer, The Principal Labour Court and The Management of Hindustan College of Arts and Science
Madras High Court · (2011) 09 MAD CK 0346
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F, 2A(2)
High Courts28 Sept 2011Allowed
TDTA Management Schools (CSI Diocese of Tirunelveli) Vs Government of Tamil Nadu and Others
Madras High Court · (2011) 09 MAD CK 0343
Constitution of India, 1950 — Article 30(1)
High Courts28 Sept 2011
Thirunavukkarasu (Deceased) and Others Vs The Deputy Inspector General of Police, Villupuram Range, Villupuram and The Superintendent of Police, District Police Office, Villupuram, Villupuram District
Madras High Court · (2011) 09 MAD CK 0341
Penal Code, 1860 (IPC) — Section 294, 353, 506Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts28 Sept 2011Dismissed
D. Kannagi Vs The National Human Rights Commission, The State Human Rights Commission, Tamil Nadu and The State of Tamil Nadu
Madras High Court · (2011) 09 MAD CK 0309
Constitution of India, 1950 — Article 21, 226, 32Madras Prohibition Act, 1937 — Section 4(1)